- Subject to the provisions of the Specific Relief Act, sections 52 to 57 (both inclusive), and injunction may be granted to restrain the disturbance of an easement-(a)if the easement is actually disturbed. - when compensation for such disturbance might be recovered under this Chapter;(b)if the disturbance is only threatened or intended. - when the act threaded or intended must necessary, if performed, disturb the easement.
